High Courts12 Jul 1989Dismissed
Dhrub Narayan Tiwari Vs Chairman, State Transport Appellate Tribunal and Others
Patna High Court · (1990) 1 BLJR 545
Motor Vehicles Act, 1939 — Section 2(21), 57, 57(3)
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,931 of 2,661
High Courts12 Jul 1989Allowed
Aditya Flour Mills (P.) Ltd. and Others Vs State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1220 : (1990) 2 PLJR 143
Constitution of India, 1950 — Article 14, 16, 19, 301Essential Commodities Act, 1955 — Section 3, 5, 6, 7
High Courts12 Jul 1989Allowed
M/s Shyam Bhandar Vs State of Bihar and others
Patna High Court · (1989) PLJR 1023
High Courts12 Jul 1989
In Re: Resident Editor and others of the Hindustan Times
Patna High Court · (1989) PLJR 821
Constitution of India, 1950 — Article 105, 142(2), 19, 19(1), 19(1)(a)Contempt of Courts Act, 1971 — Section 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 5, 5(2)
High Courts07 Jul 1989Dismissed
Ratan Lal Nai Vs State of Bihar and Others etc.
Patna High Court · AIR 1990 Patna 107 : (1990) 38 BLJR 895 : (1989) PLJR 1273
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14, 15Constitution of India, 1950 — Article 14
High Courts07 Jul 1989Allowed
The Governing Body of Somri Hari Nath Mahila College and Another Vs The Magadh University and Others
Patna High Court · AIR 1990 Patna 16 : (1989) 37 BLJR 168 : (1990) 1 PLJR 249 : (1989) PLJR 1125
Bihar State Universities Act, 1976 — Section 34, 60, 60(1)Constitution of India, 1950 — Article 14
High Courts07 Jul 1989Allowed
Dr. Tara Kant Jha and Dr. Chintamani Jha Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 449 : (1990) 2 PLJR 119
Constitution of India, 1950 — Article 14, 141, 16, 213Indian Medical Council Act, 1956 — Section 33
High Courts06 Jul 1989Allowed
Nityanand Karan Vs Bhagalpur Municipal Corporation
Patna High Court · (1992) 1 BLJR 374 : (1991) 1 PLJR 622
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Patna Municipal Corporation Act, 1951 — Section 152, 152(6)
High Courts06 Jul 1989Dismissed
Ramji Sharma Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 145 : (1990) 2 PLJR 502
Constitution of India, 1950 — Article 14, 226, 227
High Courts05 Jul 1989Dismissed
Om Prakash Bajaj Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 519
Banking Regulation Act, 1949 — Section 45Companies Act, 1956 — Section 209Constitution of India, 1950 — Article 14, 30, 309, 311(2)
High Courts03 Jul 1989Allowed
Mohd. Ali Vs State of Bihar
Patna High Court · (1989) 37 BLJR 493
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts01 Jul 1989Dismissed
Mohd. Abbas @ Hassan Abbas and Another Vs A.G.M. Trust and Others
Patna High Court · (1990) 38 BLJR 1229 : (1990) 1 PLJR 287
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 18
High Courts27 May 1989Dismissed
Kapil Singh and Others Vs The State of Bihar
Patna High Court · (1989) 37 BLJR 458
Arms Act, 1959 — Section 19, 25, 27, 3, 39Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 191, 236, 237
High Courts26 May 1989Dismissed
The State of Bihar Vs Ambika Roy and Another
Patna High Court · (1991) CriLJ 82 : (1990) 2 PLJR 51 : (1991) 1 RCR(Criminal) 474
Contempt of Courts (Patna High Court) Rules — Rule 15, 15(2), 7Contempt of Courts Act, 1971 — Section 14, 15, 15(2), 17, 17(1)
High Courts26 May 1989Allowed
Dr. Vijay Kumar and Others Vs The State of Bihar and Another
Patna High Court · (1990) 1 PLJR 277
Constitution of India, 1950 — Article 226, 227, 254(1)Indian Medical Council Act, 1956 — Section 20, 33
High Courts23 May 1989Allowed
Harbans Singh Vs Smt. Tekamani Devi and Others
Patna High Court · AIR 1990 Patna 26
Evidence Act, 1872 — Section 116Hindu Succession Act, 1956 — Section 8Provincial Small Cause Courts Act, 1887 — Section 15
High Courts23 May 1989Allowed
Nawal Chand Mehta Vs The State of Bihar and Another
Patna High Court · (1990) 1 PLJR 454
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 145(6)
High Courts20 May 1989Allowed
Dr. Vijay Kumar Singh and Others Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 486
Constitution of India, 1950 — Article 226, 227, 254Indian Medical Council Act, 1956 — Section 20, 33
High Courts19 May 1989
Ram Deo Rai Vs State of Bihar
Patna High Court · (1989) 37 BLJR 478 : (1989) PLJR 610
Constitution of India, 1950 — Article 226
High Courts16 May 1989Allowed
Anil Kumar Sah and Others Vs Nagendra Singh
Patna High Court · (1991) CriLJ 421 : (1990) 2 PLJR 36
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 200(1), 202, 202Penal Code, 1860 (IPC) — Section 323, 379